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Cal. HC: Section 9 of A&C Act Applies to Foreign Seated Arbitration Also - (05 Dec 2022)

ARBITRATION

Calcutta High Court has held that Section 9 of Arbitration and Conciliation Act is a provision that is in aid of arbitration proceedings in contrast to other provisions of Part-I that relates to conduct of arbitration proceedings and has been mandated to apply to foreign seated arbitrations as well.

Tags : CALCUTTA HIGH COURT   ARBITRATION   FOREIGN SEATED  

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